Supreme Court - Daily Orders
C N Vasanthakumari vs M Narayanappa on 13 December, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
1
ITEM NO.5+40 COURT NO. 10 SECTION IV-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.19361/2021
(Arising out of impugned final judgment and order dated 09-12-2020
in RFA No. 1907/2005 passed by the High Court Of Karnataka At
Bengaluru)
C N VASANTHAKUMARI Petitioner
VERSUS
M NARAYANAPPA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 19409/2021 (IV-A)
(FOR ADMISSION and I.R.)
ITEM NO.40
SLP (C) No(s).20260/2021
(FOR ADMISSION and I.R.)
Date : 13-12-2021 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. N K Verma, Adv.
Ms. Apeksha D, Adv.
Ms. Anjana Chandrashekar, AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Dr. Mukesh Nasa Date: 2021.12.14 17:22:55 IST Reason: The learned counsel for the petitioner would point out that the gift deeds which have been the subject matter of the litigation 2 date back to the year 1981. The Suits are filed only in the year 1993.
Issue notice, returnable in the second week of January,2022.
(SNEHA DAS) (RENU KAPOOR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER